SMT. PUSHPA KUMARI, WIFE OF SRI SUBHASH CHANDRA SINGH, ASSISTANT TEACHER, SIKSHAK NIWAS, RAMARANI JAIN BALIKA UCHHA VIDYALAYA, DEHRI, DISTRICT Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, DEPARTMENT OF EDUCATION, BIHAR, PATNA

JUDGEMENT

(1.) The present appeal under Clause X of the Letters Patent is directed against an order passed by the learned Single Bench of this Court on 27th of Jan., 2015 in C.W.J.C. No. 17382 of 2014, whereby the action of the Bihar Public Service Commission (hereinafter referred to as the "Commission ") in scrapping the answer-sheet of the appellant of Education Law was not interfered with.

(2.) The appellant is working as Assistant Teacher of English since 12.08.1992. The appellant applied for the post of Headmaster against Advertisement No. 31/2005. On 6th of May, 2014, the appellant was informed that her answer-book of Education Law has been rejected. Subsequently, appellant was informed the reasons of rejection of her answer sheet as that there is difference of ink used at Page Nos. 1, 3 and 5.

(3.) The stand of the Commission in the counter affidavit is that there were clear instructions in the answer-sheet that the instructions for answering the questions are to be complied with, failing which the candidate will be liable for punishment. The Condition No. 9 is that the candidate will not change the ink of the pen used for answering the questions.